Section 12 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
12.
Unless the prescription bears an indication by a registered practitioner that it is to be repeated and at what interval of time it is to be repeated and how many times it is to be repeated, the licensee or the registered practitioner shall sell the intoxicating spirituous preparations only once on the prescription. After noting the date on the prescription and the marking an entry in the sale register, the prescription shall be returned to the patient or his representative. If the prescription bears an indication as aforesaid the licensee or the registered practitioner dispensing the prescription shall enter on the prescription the date of sale and shall sign and affix his seal to the prescription and return the prescription to the patient or his representative.Provided that if it appears from the prescription that the sale of 30 millilitres of intoxicating spirituous preparation mentioned therein has already been made, or that the interval specified in the prescription has elapsed since the prescription was last dispensed, the licensee or the registered practitioner shall not sell the intoxicating spirituous preparations unless the prescription is revalidated.
